RUBY CHHABRA Vs. AMIT MOHAN CHHABRA

JUDGEMENT

(1.) THE plaintiffs have filed the present suit praying for permanent injunction restraining the defendants and their agents from visiting the property of the plaintiffs situated at B-19, Pamposh Enclave, New Delhi and the office premises at B-236, Chitranjan Park, New Delhi and from creating any scene within a radius of 500 yards from the said properties of the plaintiffs. The plaintiff No. 1 is the owner of the second floor of property No.B-19, Pamposh Enclave, New Delhi having purchased the same vide a registered Sale Deed dated 10.11.2003. Similarly, the plaintiffs No.2 and 3 are owners of the first floor and the ground floor of the said property, having purchased the same by registered Sale Deeds dated 10.11.2003 and 20th February, 2003 respectively.

(2.) THE parties are closely related to each other inasmuch as the plaintiff No. 1 is the mother of the plaintiff Nos.2 and 3 and the defendant No. 1 is another son of the plaintiff No. 1 and brother of plaintiffs No.2 and

(3.) THE plaintiffs allege that the defendant No. 1 when he contracted a love marriage with Ms. Sukham Bindra @ Prabhjyot Kaur Bindra, he separated from the plaintiffs and started living at S-263, Ground Floor, Greater Kailash I, New Delhi-110048. However, on the dissolution of his marriage with the said Prabhjyot Kaur Bindra on 17.01.2006, the defendant No.1 approached the plaintiff No. 1 (his mother) and Shri M.M. Chhabra (his father) to allow him to live with them, to which they agreed and also persuaded plaintiffs No.2 and 3 to allow the defendant No.1 to live with them. Thus, with effect from 20th January, 2006, the defendant No. 1 started living with the plaintiffs in one room on the first floor. Thereafter, the defendant No.1 decided to marry the defendant No.2 and after their marriage was solemnized on 20th April, 2007 the defendants No. 1 and 2 continued to live with the plaintiffs in one bed room of the property and to share the kitchen on the ground floor which was otherwise a common kitchen. After one month of her marriage, the defendant No.2 started showing her true colours and dictating her terms to each and every member of the family. The defendant No.2 started picking up quarrels with each and every member of the family, thereby shattering the peace of the family and creating nuisance in the family.